MARY FERNANDES Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Shri J. Supekar, learned counsel appearing for the petitioners and Shri A. N. S. Nadkarni, learned Advocate General appearing for the respondents.

(2.) BY this petition, the petitioners have sought following reliefs :

(3.) DURING the course of the hearing, Shri Nadkarni, learned Advocate General has made a statement that in view of the earlier judgments passed by this Court, the State Government would treat the petitioners as having retired on 30.04.2008 only for the purpose of granting pensionary benefits without any entitlement of pay. The proposal made by the learned Advocate General has been accepted by Shri Supekar, learned counsel appearing for the petitioners. Shri Supekar, states that the petitioners do not want to press other reliefs sought for in the petition.